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INDIAN POWER ALCOHOL (REPEAL) ACT, 2000
32 of 2000
August 25. 2000
An Act to repeal the Indian Power Alcohol Act, 1948 Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows :— Prefatory Note—Statement of Objects and Reasons.—The main objective of the Indian Power Alcohol Act, 1948 (Act 22 of 1948) was utilisation of molasses for production of power alcohol which would be mixed with petrol. Such admixture was advocated for reducing dependence on petrol. The situation has changed drastically and molasses is now being used as a raw material for the alcohol-based chemical industry and the potable alcohol industry. Even if admixture of petrol and alcohol is considered desirable, in the liberalized regime obtaining at present, such a step should be possible without the support of an enactment. 1. Received the assent of the President on August 25, 2000 and published in the Gazette of India, Extra., Pan II, Section 1, dated 25th August, 2000, p. 1, No. 40 2. The Commission on Review of Administrative Laws was set up by the Central Government, inter alia, for review of administrative laws and for recommending follow-up steps thereafter for repeal and amendment of the laws. The said Commission has recommended the repeal of the Indian Power Alcohol Act, 1948 on the ground that it has become dysfunctional and has outlived its utility. Accordingly, it has been proposed to repeal-the said Act. 3. The Bill seeks to repeal the aforesaid Act.
SECTION 01: SHORT TITLE
This Act may be called the Indian Power Alcohol (Repeal) Act, 2000.
SECTION 02: REPEAL OF ACT 22 OF 1948
The Indian Power Alcohol Act, 1948 is hereby repealed.
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